Section 3 in Bihar Gram Panchayat (Appointment of Secretary, Rights and Duties) Rules, 2011
3. Provision of Gram Panchayat Secretary for each Gram Panchayat.
(1)One employee shall be appointed by the State Government in each Gram Panchayat for proper execution of the works devolved to the Gram Panchayats. This employee shall be designated as Gram Panchayat Secretary.(2)All Panchayat Sewaks so appointed till date shall be appointed as Panchayat Secretary of any Gram Panchayat.(3)Appointment may be made to the remaining vacant posts of Gram Panchayat Secretary under provisions of these Rules, but till such appointment are made, action of appointment to fill up the vacant posts shall be taken in accordance with provisions under sub-rule (4) & (5) of the Rule 3.(4)The State Government may, by a notification, from time to time, also appoint such suitable employees of other departments viz. - Jansewak, Revenue Staff, to work as Gram Panchayat Secretary which will be in addition to their basic duty and issue necessary instructions from time to time. No additional/special allowance shall be payable to such employees for this purpose.(5)The employees appointed to work on the posts of Gram Panchayat Secretary shall continue to draw their salaries from their parent departments/offices as before.
